Section 8 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
8. References documents etc.
- All instruments or documents executed or made before the appointed day under or with reference to any existing law shall, unless the subject or context otherwise requires, be construed as if references there in to the Divisional Commissioner were, as from the appointed day, references to the Collector or to such officer or authority as the State Government may in any particular case direct.
